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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Jallianwala Bagh National Memorial Act, 1951

(2)The Trustees shall be a body corporate with perpetual succession by the name of the "Trustees of the Jallianwala Bagh National Memorial" and a common seal, and in that name shall sue and be sued, and shall have power to acquire and hold property, to enter into contracts and to do all acts necessary for and consistent with, the purposes of this Act.
Prior to substitution section 4 read as -4. Trustees of the Jallianwala Bagh National Memorial.(1) The Trustees of the Jallianwala Bagh National Memorial shall be the following, namely:-(a) Shri Jawaharlal Nehru,(b) Dr. Saifuddin Kitchlew,(c) Maulana Abul Kalam Azad,(d) the President of the Indian National Congress,(e) the Governor of the State of Punjab,(f) the Chief Minister of the State of Punjab, and(g) three persons nominated by the Central Government.